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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(4) in The Rajiv Gandhi Proudyogiki Vishwavidyalaya Adhiniyam, 1998

(4)The Academic Planning and Evaluation Board shall have the following powers and perform the following duties, namely :-
(i)to prepare the short-term and long-term plan of the Vishwavidyalaya;
(ii)to consider and forward to the Executive Council with its recommendations the research projects and academic programmes proposed by the Faculties and to bring about inter-faculty co-ordination for taking up projects on inter-faculty basis;
(iii)to suggest new academic programmes of the Faculties and to do academic evaluation of affiliated colleges and polytechnics of the Vishwavidyalaya from time to time;
(iv)to make proposals for the establishment of departments, institutions of research and specialised studies, laboratories and Museums;
(v)to make proposals for the institution of teaching posts and for prescribing the duties of such posts;
(vi)to evaluate from time to time the working of the Vishwavidyalaya Teaching Departments, and Schools of Studies;
(vii)to evaluate periodically the progress of the plan.